- (1.)The petitioner, who was a candidate in the general elections for the Lok Sabha seat from 25-Amethi Parliamentary Constituency District Sultanpur, has filed the present petition challenging the election of the respondent on a number of grounds.
(2.)Appearance in this case was put in on behalf of the respondent by Sri S. C. Maheshwari on 13-2-1990, who, on the next date, i.e. 15-3-1990, filed an application under Order VI, Rule 16, Order VII, Rule 11 and Section 151, Code of Civil Procedure read with Sections 86 and 87 of the Representation of the People Act, 1951 with the prayer that paras 8 to 21 of the election petition may be struck off and the election petition itself may be dismissed as not disclosing any cause of action. A copy of this application was given to the petitioner who filed his reply on 10-4-90. On that date respondent's application (C.M. Application No. 37(E) of 1990) was taken up for hearing.
(3.)I have heard the petitioner who argued the case personally and Sri S. C. Maheshwari who made his submissions on behalf of the respondent.